Section 7 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
7. Authentication of Unicore number.
(1)The Authority shall perform authentication of the UNICORE number of a core entity submitted by any requester, in relation to its core data, subject to such conditions and on payment of such fees and in such manner as may be specified by regulations.(2)A requester shall-(a)unless otherwise provided in this Act, obtain the consent of the entity before collecting core data for the purposes of authentication in such manner as may be specified by regulations; and(b)ensure that the core data of an entity is only used for submission to the Core Digital Data Repository for authentication.(3)A requester shall inform, in such manner as may be specified by regulations, the core entity submitting its core data for authentication, the following details with respect to authentication, namely:-(a)the nature of information that may be shared upon authentication;(b)the uses to which the information received during authentication may be put by the requester; and(c)alternatives to submission of core data to the requester.(4)The Authority shall respond to an authentication query with a positive, negative or any other appropriate response sharing, such core data.
